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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(7) in Rajasthan Transparency in Public Procurement Rules, 2013

(7)[ Time for submission of bids for execution of works in response to publication of Notice Inviting Bids in newspapers and notice boards shall be as under:-TableTime for submission of bids and modes of publicity for procurement of works
S. No. Estimated Value of procurement Period for submission of bid from the date offirst publication of Notice Inviting Bid Mode of publication
1 2 3 4
1. Up to rupees ten lakh Seven days (i)(ii) Notice Board of the procuring entity and itssubordinate offices; andOne leading Regional daily newspaper.
2. Above rupees ten lakh and upto Rupees two crore Ten days (i)(ii) Notice Board of theprocuring entity and its subordinate offices, andOne leading Regional daily newspaper and one Statelevel leading daily newspaper having circulation of 50,000 copies or more.
3. Above rupees two crore and upto 50 crore Twenty days (i)(ii)(iii) Notice Board of theprocuring entity and its subordinate offices.One leading Regional daily newspaper and one State level leading daily newspaper having circulation of 50,000 copies or more, andOne all India level daily English newspaper with wide circulation.
4. Above rupees 50 crore Thirty days (i)(ii)(iii) Notice Board of theprocuring entity and its subordinate offices.One leading Regionaldaily newspaper, one State level leading daily newspapers havingcirculation of 50,000 copies or more.One all India level daily newspaper with widecirculation.
Provided that, in appropriate cases, the procuring entity may relax the above mentioned period of publication of notice inviting bid and submission of bid if the estimated value of procurement is upto Rs. 50 crores and with the approval of the Administrative Department concerned if the value of procurement is more than Rs. 50 crores.] [Substituted by Notification No. S.O. 119, dated 6.8.2018 (w.e.f. 24.1.2013).]